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SC: Irrigation Department of State Not An 'Industrial Establishment' Under Section 25L Of ID Act - (30 Sep 2021)

LABOUR & INDUSTRIAL

Supreme Court has held that to decide as to whether a Department is an Industrial Establishment or not, the test would be to consider the predominant functions and activities of the said Department, observing that the Irrigation Department of the State of Madhya Pradesh is not an Industrial Establishment under Section 25L of the Industrial Disputes Act, 1947.

Tags : SUPREME COURT   IRRIGATION DEPARTMENT OF STATE  

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